Supreme Court - Daily Orders
M/S. Eureka Stock And Share Broking ... vs Commissioner Of Income Tax, Kolkata Ii on 1 May, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.16 COURT NO.10 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......CC No.8742/2017
(Arising out of impugned final judgment and order dated 30/08/2016
in ITA No.155/2009 passed by the High Court Of Calcutta)
M/S. EUREKA STOCK AND SHARE BROKING SERVICES LTD Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, KOLKATA II Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Joydeep Gupta, Sr. Adv.
Mr. S.D. Verma, Adv.
Mr. Parijat Sinha, Adv.
Mr. C.K. Jain, Adv.
Ms. Reshmi Rea Sinha,Adv.
Mr. Prateek Jalan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed. However, the question of law is left open.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.05.02 17:28:15 IST Reason: